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Jammu & Kashmir High Court - Srinagar Bench
Rukhsana Mohi Ud Din & Anr vs Union Territory Of J&K And Others on 30 January, 2026
Sr. no. 56
Regular
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) 119/2026
Rukhsana Mohi ud din & Anr ...Petitioner(s)
Through: Mr. Qadri Tawkeer Nazir,adv.
VS.
Union Territory of J&K and Others. ...Respondent(s)
Through: Mr. Mohsin Qadri, Sr AAG with Ms. Maha Majeed, adv
CORAM:
Hon'ble Mr. Justice Mohd. Yousuf Wani, Judge.
ORDER
30.01.26
01. Petitioners are present in person.
02. Through the medium of the instant petition, filed under Article 226
of the Constitution of India, the petitioners seek issuance of
writs/directions in the nature of:
(i) "Mandamus for commanding upon the official
respondents 1 to 3 to provide them the necessary
protection as they are apprehending threat to their
lives at the hands of private respondents 4 to 9 for
contracting marriage out of their own free will and
choice;
(ii) Prohibition for restraining official respondents 1 to
3 to make unnecessary arrest of the petitioner No.2
being the husband of the petitioner No.1 and for
restraining all the respondents from interfering into
their matrimonial life."
03. It is the case of the petitioners that they being major have
solemnized marriage out of their own free will and choice in
accordance with the Muslim Personal Law guaranteeing them on
26.01.2026. That they have placed on record photocopy of
"Nikah Nama" forming annexure-II to their petition. That the
parents i.e., respondents 4 & 5 of petitioner No.1 wanted to get
the petitioner No.1 married somewhere else without her consent.
That the petitioners also apprehend the private respondents 4 to 9
may lodge a false and frivolous complaint before the police
concerned to get an FIR registered against the petitioner No.2.
04. The petitioners who are present in person and whose
identification was checked, corroborated the contents of their
petition. Their statements were got recorded by the Learned
Registrar Judicial of this court in attestation of this petition.
05. The petitioners have placed on record the scanned copies of
their Adhaar Cards, Date of Birth Certificate of petitioner No.2 as
also of the alleged "Nikah Nama". Perusal of the copies of the
Adhar card of petitioner No.2 and Date of Birth Certificate of
petitioner No.2 reveals that the Date of Birth of the petitioner No.1
Rukhsana Mohi ud din is 04.03.2003, while as that of petitioner
No.2 Asif Ahsan is 15.05.2004.
06. It is submitted by the learned counsel for the petitioners that
since the petitioners being major have contracted marriage out of
their own free will and choice, as such the instant writ petition be
disposed of at this thresh-hold stage in view of the law laid down
by the Hon'ble Supreme Court of India in case "Lata Singh vs.
State of UP and ors (2006) 5 SCC 475";and "Arumugam Servia
v. State of Tamil Nadu (2011) 6 SCC 405" decided on 19th April
2011, by passing the appropriate directions upon the respondents
to safe guard the life and liberty of the petitioners, to prevent any
sort of undue harassment to them, and also interference with their
matrimonial life.
07. In the facts and circumstances of the case, this court is of the
opinion that the instant matter can be disposed of at this threshold
stage by passing appropriate orders in accordance with the law.
08. Accordingly, the instant petition is disposed of at this thresh
hold stage with the following directions:
i) The official respondents 1 to 3 shall ensure that no
unjustified harassment is being caused to the petitioners
and they shall be provided the protection as and when
asked for the same;
ii) The private respondents 4 to 9 shall also desist from
causing any illegal and unjustified harassment to the
petitioners, so that their right to life and personal liberty
is not interfered with.
,
09. However, in view of the ratio decidendi of the law laid down
by the Hon'ble Supreme Court of India in Doly Rani vs. Manish
Kumar Chanchal [ 2024 Live Law (SC) 334 =2024 SCC Online
SC 754] decided on 19.04.2024, this order shall not be construed as
any opinion of this Court regarding the validity of marriage as per
Personal Law guaranteeing the parties.
10. Disposed of along with connected CM.
(Mohd. Yousuf Wani)
Judge
SRINAGAR:
30.01.26
"Ayaz"
